K.THIRUMALA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri G.Ravi, learned counsel for the petitioners, learned Government Pleader for Medical, Health and Family Welfare appearing for respondents 1 and 2, Sri S.Surender Reddy, learned standing counsel for GWMC appearing for respondent No.3, learned Government Pleader for Revenue appearing for respondent No.4, learned Government Pleader for Home appearing for respondent 5 and learned standing counsel appearing for respondent No.6.

(2.) This writ petition is filed to issue a Writ, order or direction, more particularly one in the nature of Writ of Mandamus, directing the respondents not to interfere with the peaceful possession and enjoyment of the petitioners Flats bearing Nos.3, 5, 7 in Block 9 allotted under Rajiv Gruhakalpa Scheme situated in Survey Nos.437, 438 of Urs-Warangal and consequently declare the action of the respondents in interfering the possession and demolishing the Flats 3, 5 and 7 in Block 9 as arbitrary, irregular, besides illegal and against principles of natural justice against Articles 14, 16, 19 and 300-A of the Constitution of India.

(3.) The case of the petitioners, in brief, is as follows: